Supreme Court - Daily Orders
N. Gangamma (Died) Thr Lrs vs J. Raj Kumar on 15 July, 2020
ITEM NO.10 REGISTRAR COURT. Registrar Virtual Court- 1
SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. ANIL LAXMAN PANSARE
Civil Appeal No(s). 1548-1549/2019
N. GANGAMMA (DIED) THR LRS Appellant(s)
VERSUS
J. RAJ KUMAR Respondent(s)
Date : 15-07-2020 These appeals were called on for hearing today.
For Appellant(s)
Ms Vijayshree Pattnaik, Adv.
Mr. Sadineni Ravi Kumar, AOR
For Respondent(s)
Mr. Amit K. Nain, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A.No.1548/2019
Respondent no.1 is granted four weeks time as last opportunity for filing counter affidavit.
Ld. Counsel for the appellant to take fresh steps alongwith fresh particulars to effect service on respondent nos.2,3,5,7 and 8 within four weeks time as prayed, as last opportunity. If fresh steps are not taken with fresh particulars within four weeks time, registry to process the matter for listing before Signature Not Verified the Hon’ble Judge in Chamber for orders. If fresh steps are Digitally signed by Anil Laxman Pansare Date: 2020.07.16 13:48:44 IST Reason: taken with fresh particulars within four weeks time, process as per rules.
-2-Item no.10 Ld. Counsel for the appellant is granted four weeks time as last opportunity for taking appropriate steps in respect of respondent no.9(dead).
Service is complete on respondent nos. 4 and 6 but none has entered appearance.
C.A. No.1549/2019
Respondent no.1 is granted four weeks time as last opportunity for filing counter affidavit.
Ld. Counsel for the appellant to take fresh steps alongwith fresh particulars to effect service on respondent nos.2 to 6,8,10 and 11 within four weeks time, as prayed as last opportunity. If fresh steps are not taken with fresh particulars within four weeks time, registry to process the matter for listing before the Hon’ble Judge in Chamber for orders. If fresh steps are taken with fresh particulars within four weeks time, process as per rules.
Ld. Counsel for the appellant is granted four weeks time as last opportunity for taking appropriate steps in respect of respondent no.12(dead)(same as respondent no.9 in C.A.No.1548/2019).
Service is complete on respondent nos. 7 and 9 but none has entered appearance.
List again on 19.8.2020.
ANIL LAXMAN PANSARE Registrar